RATEGAIN TRAVEL TECHNOLOGIES PVT LTD. Vs. UJJWAL SURI

JUDGEMENT

(1.) This hearing has been held by video conferencing.

(2.) The present petition under Section 29A of the Arbitration and Conciliation Act, 1996 ('the Act') has been filed seeking extension of time for passing of the award by the Arbitral Tribunal. The Tribunal entered reference on 26th October, 2017. A perusal of the last order dated 17th March, 2020 passed by the Tribunal shows that the matter is at the stage of recording of evidence and was fixed for the said purpose, during the lockdown period.

(3.) The present petition would, clearly, be covered by the order of the Supreme Court passed on 6th May, 2020 in In re: Cognizance for Extension of Limitation, Suo Moto Writ (Civil) No. 3/2020, wherein the Supreme Court has directed as under: